High Courts15 May 2007Dismissed
Yussuf Khan Vs State of H.P.
High Court Of Himachal Pradesh · (2007) 2 ShimLC 436
Penal Code, 1860 (IPC) — Section 376, 511
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,279 of 1,567
High Courts15 May 2007Dismissed
Amar Bahadur Vs State of H.P.
High Court Of Himachal Pradesh · (2008) CriLJ 92
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts15 May 2007
Dharam Pal and Vidya Sagar Vs State of H.P.
High Court Of Himachal Pradesh · (2007) 2 ShimLC 9 : (2007) 2 ShimLC 19
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1)
High Courts15 May 2007Dismissed
Asia Resorts Ltd. Vs The Principal Secretary (Labour) and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 330
High Courts14 May 2007Dismissed
Bhakra Beas Management Board Vs Bansi Ram and Another
High Court Of Himachal Pradesh · (2007) 2 ShimLC 353
Land Acquisition Act, 1894 — Section 18, 4(1), 6
High Courts14 May 2007Dismissed
New India Assurance Company Vs Anju Devi and Others and Lata Devi and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 125
Motor Vehicles Act, 1988 — Section 170
High Courts14 May 2007Allowed
Smt. Pathani Vs General Public and Another
High Court Of Himachal Pradesh · (2007) 2 ShimLC 113
Succession Act, 1925 — Section 372
High Courts14 May 2007Dismissed
H.P. State Forest Corporation and Another Vs Kusal Singh and Others
High Court Of Himachal Pradesh · (2008) 1 LLJ 794 : (2008) 1 ShimLC 189
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21, 21(4)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 May 2007
Mohan Lal Chauhan Vs Deputy Commissioner and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 272
Himachal Pradesh Panchayati Raj Act, 1994 — Section 181
High Courts10 May 2007Allowed
K.S. Mehta and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 204
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 May 2007Allowed
The Una District Consumer Marketing Federation Ltd. Vs Kuldeep Singh
High Court Of Himachal Pradesh · (2007) 2 ShimLC 208
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 May 2007
State of H.P. Vs Lashkari Ram
High Court Of Himachal Pradesh · (2008) 1 LLJ 137 : (2008) 1 ShimLC 245
Himachal Pradesh Payment of Gratuity Rules, 1972 — Rule 10(1)
High Courts08 May 2007Dismissed
Smt. Brijwala Awasthi Vs H.P. University
High Court Of Himachal Pradesh · (2007) 2 ShimLC 59
First Ordinance of Himachal Pradesh University, 1973 — Ordinance 20.1, Ordinance 5.1
High Courts04 May 2007
Baldev Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 100
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226, 227
High Courts04 May 2007Dismissed
Shyam Dutt Vs Ashok Kumar and Another
High Court Of Himachal Pradesh · AIR 2007 HP 93 : (2007) 2 ShimLC 122
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts04 May 2007
The Joginder Nagar Tehsil Co-Operative Marketing and Consumer Union Ltd. Vs Presiding Judge, Labour Court and Another
High Court Of Himachal Pradesh · (2007) 2 ShimLC 93
Industrial Disputes Act, 1947 — Section 25(F)
High Courts04 May 2007Allowed
Himachal Shiksha Samiti Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2007) 2 ShimLC 179
Himachal Pradesh Lease Rules, 1993 — Rule 10, 3(9)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118(1)
High Courts04 May 2007
Joginder Nagar Tehsil Co-operative Marketing and Consumer Union Ltd. Vs Presiding Judge, Labour Court and Another
High Court Of Himachal Pradesh · (2007) 3 LLJ 1084
Industrial Disputes Act, 1947 — Section 25F
High Courts04 May 2007Allowed
Anchal Singh Rana Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · (2008) 1 LLJ 903 : (2007) 2 ShimLC 79
Constitution of India, 1950 — Article 12
High Courts03 May 2007Dismissed
Telecom District Manager Vs Raj Kumar and Another
High Court Of Himachal Pradesh · (2007) 115 FLR 36 : (2007) 2 ShimLC 118
Industrial Disputes Act, 1947 — Section 25F